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Judgment
5 paragraphs · 107 words
Lakshmana Rao, J.—This is an appeal by the Provincial Government against an appellate order of acquittal. The respondents were
convicted of offences u/s 147 and Sections 323 and 379 read with Section 149, Penal Code and an appeal was filed by them on 12th July 1940.
The appeal was allowed the same day without notice to the officer appointed by the Provincial Government u/s 422, Criminal P.C. and the
appellate order of acquittal cannot be sustained. It is accordingly set aside and the appeal is remanded to the District Magistrate of Ramnad for
disposal according to law by him or such other Magistrate as he may direct.